In exercise of the powers under Sub-section (1) and
Clause (d) of Sub-section (2) of Section 40 of the U.P. Excise Act, 1910 (U.P.
Act No. IV of 1910), the Governor is pleased to make the following rules with a
view to amending the rules relating to import, export, transport and possession
of Denatured Spirit published with Notification No. 129/XIII-204, dated March
13, 1931 as amended from time to time:- (1) These rules may be called
the Uttar Pradesh Excise Import, Export, Transport and Possession of Denatured
Spirit (Twenty-first Amendment) Rules, 1997. (2) They shall come into force
with effect from the first day of July 1997 and shall remain in force till
November 30, 1997. In the rules relating to import, export, transport
and possession of denatured spirit published with Notification No. 129/XIII-204,
dated March 13, 1931 as amended from time to time, for Rule 10 the following
rule shall be substituted, namely:- "10. Application for
pass or permit.-- (1) Such person who has obtained
permit under Rule 9 shall then in case of export from wholesale shop, present
an application in duplicate to the Excise Commissioner specifying:- (a) the name of consignee, and (b) the quantity of denatured
spirit, special denatured spirit, rectified spirit, absolute alcohol or extra
neutral alcohol to be exported. After obtaining permission from the Excise
Commissioner the applicant shall submit an application to the Collector
concerned. The application shall be accompanied by the permit obtained under
Rule 9, permission of the Excise Commissioner and a receipt showing that the
applicant has deposited into Government Treasury, situated in the district of
export, a permit fee calculated at the rate of 50 paise (fifty paise only) per
bulk litre of the quantity of denatured spirit or special denatured spirit and
a permit fee calculated at the rate of Rs 2.00 (rupees two only) per bulk litre
of the quantity of absolute alcohol, rectified spirit and extra neutral alcohol
for which permit fee is required. (2) The Excise Commissioner in
the event of giving permission for the grant of pass or permit under Rule 11
shall forward one copy of the said application to the Collector concerned
indicating the wholesale shop and the district of export.".UTTAR PRADESH EXCISE IMPORT, EXPORT,
TRANSPORT AND POSSESSION OF DENATURED SPIRIT (TWENTY-FIRST AMENDMENT) RULES,
1997
Rule 2. Amendment of Rule 10.